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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(2)For the purpose of computing the period of limitation in respect of any appeal or application for revision against any decision or order, the date of communication of a copy of the decision or order to the appellant or applicant shall be deemed to be the date of the decision or order.